Section 2(a) in Jammu and Kashmir Chit Funds Act, 2016
(a)"approved bank" means the State Bank of India constituted under section 3 the State Bank of India Act, 1955 (Central Act No. 23 of 1955), or a subsidiary bank constituted under section 3 of the State Bank of India (Subsidiary Banks) Act, 1959 (Central Act No. 38 of 1959), or a corresponding new bank constituted under section 3 of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (Central Act No. 5 of 1970), or a Regional Rural Bank established under section 3 of the Regional Rural Banks Acts, 1976 (Central Act No. 21 of 1976), or a corresponding new bank constituted under section 3 of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980 (40 of 1980), or a banking company as defined under clause (e) of section 35 of the Banking Regulation Act, 1949 (10 of 1949) or such other banking institution as the Government may in consultation with the Reserve Bank, approve for the purposes of this Act ;
